(1.) ANIMADVERTING upon the judgment and decree dated 27.04.2012 passed by the learned VIII Judge, Court of Small Causes, Chennai in R.C.A.No.718 of 2010 in confirming the order and decree dated 24.09.2010 passed by the learned XVI Judge, Court of Small Causes, Chennai in RCOP No.2803 of 2008, this civil revision petition has been focussed by the tenants.
(2.) THE parties, for convenience sake, are referred to here under according to their litigative status and ranking before the Rent Controller.
(3.) THE learned counsel for the revision petitioners/tenants placing reliance on the grounds of revision would put forth and set forth his arguments, which could tersely and briefly be set out thus: